Site icon SCC Times

US Senate proposes Strategic Competition Act, 2021

The US Senate Foreign Relations Committee has introduced the Strategic Competition Act of 2021. It seeks to “bolster the United States diplomatic strategy in addressing challenges posed by the Chinese government”. It would warrant the imposition of sanctions concerning forced labour, sexual abuse, forced sterilisation, and other human rights abuses in Xinjiang. The bill would also introduce reporting requirements on: (i) the use of Hong Kong by the Chinese government to circumvent US export controls; and (ii) Chinese companies in US capital markets that (amongst other things) have contributed to PLA’s military development, human rights abuses, or proliferation activities.

The 283-page bill attempts to provide aid for American companies to diversify their global supply chain; total or partial acquisition of infrastructure like 5G mobile networks and undersea cables; negotiations for digital trade agreement negotiations and building up cybersecurity capabilities.

As per the Press Release, the key features of the legislation are:

Key elements of the legislation include:

 

*Tanvi Singh, Editorial Assistant has put this story together.

Exit mobile version